JIGAR PRAVIKUMAR BHANUSHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Beladiya, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code with a prayer to issue direction to release muddamal vehicle being Maruti Suzuki India Ltd., Ritz LXI BSIV (Chocolate Colour) bearing registration No.GJ-15 AD-0744, which is seized in connection with Prohibition C.R.No.Part-C- 11200011200212 of 2020 registered with Valsad Rural Police Station, Taluka and District-Valsad.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Maruti Suzuki India Ltd., Ritz LXI BSIV (Chocolate Colour) bearing registration No.GJ-15 AD-0744, which came to be seized by the police authority. It is also averred by the applicant that the vehicle is kept in open space and by passage time, its value will diminish. Therefore, considering the provisions of the Prohibition Act and other decisions of this Court, it is prayed that the application may be allowed.